MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner was originally employed as a driver on daily wages on 1.2.1983. Later on he was employed on ad hoc basis on 8.3.1984. According to the petitioner right from 1.2.1983, he has been in continuous service without any break. He has also attached, copy Annexure P-4 a letter of recommendation in his favour showing that he has been working to the satisfaction of his superiors. He, therefore, applied for regularisation of his services in view of the Government instructions, copy Annexure P3/A. The department instead of regularising the service of the petitioner, terminated the same vide order dated 9.1.1987 which is challenged by way of this writ petition.

(2.) The petitioner did not file a copy of the impugned order terminating his services but the same has been filed today in Court. Learned counsel for the petitioner submitted that the petitioner has completed four years of service. His work was found to be satisfactory to the satisfaction of all concerned. Even a recommendatory letter was written by the Joint Director, Information and Public Relation, Punjab at Chandigarh dated 10.5.1986, copy Annexure P-4. Thus in these circumstances, the petitioner was entitled to the regularisation in view of the Government policy.

(3.) In the return filed on behalf of the Director-respondent No. 2, the stand taken is that the petitioner did not fulfil the conditions according to the Punjab Government instruction dated 8.8.1985, Annexure P3/A, as he was neither recruited through the Employment Exchange nor through an open advertisement as required for regularisation of services.